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Deepak @ Bhola vs The State (Nct Of Delhi) on 11 April, 2023

Author: Amit Sharma

Bench: Amit Sharma

                          $~56
                          *      IN THE HIGH COURT OF DELHI AT NEW DELHI
                          +      BAIL APPLN. 1133/2023
                                 DEEPAK @ BHOLA                                       ..... Petitioner
                                                    Through:      Mr. R.K. Giri & Mr. Ankaj Giri,
                                                                  Advocates.

                                                    versus

                                 THE STATE (NCT OF DELHI)                             ..... Respondent
                                                    Through:      Mr. Aman Usman, APP for the State
                                                                  with ASI Jogender Kumar, ER-1,
                                                                  Crime Branch.

                                 CORAM:
                                 HON'BLE MR. JUSTICE AMIT SHARMA
                                                    ORDER

% 11.04.2023 CRL.M.A. 9188/2023 (Exemption)

1. Exemption allowed, subject to just exceptions.

2. The application is disposed of accordingly.

3. The present application under Section 438 read with Section 482 of the Cr.P.C. seeks anticipatory bail in case FIR No. 41/2023, under Sections 21/25/29/61/85 of the NDPS Act, registered at P.S. Crime Branch, Delhi.

4. Issue notice.

5. Learned APP for the State accepts notice and seeks time to file a status report. Let the same be filed before the next date of hearing.

6. Re-notify on 19.04.2023.

7. It is directed that the Investigating Officer of the present FIR shall remain present before the Court on the next date of hearing.

AMIT SHARMA, J APRIL 11, 2023/bsr Signature Not Verified Digitally Signed By:ANITA BAITAL Signing Date:17.04.2023 11:10:45